LOKMAN HAKIM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M Mallik, learned counsel for the petitioners. Also heard Mr. BB Gogoi, learned Additional Public Prosecutor appearing for the State respondent.

(2.) This is an application, filed under Sec. 438 of the Cr.PC. seeking prearrest bail of the accused-petitioners, namely, 1. Shri Lokman Hakim and 2.

(3.) Rasidul Ali @ Islam, in connection with Abhayapuri PS Case No. 874/2021 registered under Ss. 14/15 of the Assam Game and Betting Act, 1970.